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[Cites 0, Cited by 0] [Section 35A] [Entire Act]

Union of India - Subsection

Section 35A(2) in Insolvency and Bankruptcy Board of India (Fast Track Insolvency Resolution Process for Corporate Persons) Regulations, 2017

(2)Where the invitation does not contain the evaluation matrix the resolution professional shall issue with the approval of the committee the evaluation matrix to the prospective resolution applicants at least eight days before the last date for submission of resolution plans.